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Delhi HC Allows AITA Results For Interim Management and Directs Fresh Elections Under New Sports Law - (28 Apr 2026)

ELECTION

Delhi High Court allowed declaration of All India Tennis Association’s September 2024 election results for interim management of day-to-day affairs, while directing that fresh elections be held in accordance with the National Sports Governance Act, 2025 and Sports Governance Rules, 2026.

Tags : ALL INDIA TENNIS ASSOCIATION; ELECTIONS; NATIONAL SPORTS GOVERNANCE ACT  

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